JOSE ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, by the petitioner who is the third accused in Crime No.1930 of 2018 of Alappuzha North Police Station where, the accused alleged to have committed offences punishable under Ss. 8(c), 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) Heard the learned counsel for the petitioner as also the learned Public Prosecutor.

(3.) I have perused the Case Diary materials produced by the learned Public Prosecutor.